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Supreme Court Of India judgments, 2021

827 judgments · page 31 of 42

Supreme Court06 Apr 2021Dismissed

Gurdev Singh Vs State Of Punjab

Supreme Court Of India · AIR 2021 SC 1766 : (2021) 6 SCC 558 : (2021) 4 JT 85 : (2021) 5 Scale 386 : (2021) CriLJ 2387 : (2021) 2 RCR (Criminal) 658

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 21(c), 32B, 32B(a), 32B(b), 32B(c), 32B(d), 32B(e), 32B(f), 37
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Supreme Court05 Apr 2021Allowed

Sonu Vs Sonu Yadav And Another

Supreme Court Of India · AIR 2020 SC 1950: (2021) 6 JT 148 : (2021) 5 Scale 450 : (2021) CriLJ 2464 : (2021) 2 RCR (Criminal) 650

Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439
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Supreme Court05 Apr 2021Allowed

Kiran Devi Vs Bihar State Sunni Wakf Board & Ors.

Supreme Court Of India · AIR 2021 SC 1775 : (2021) 4 JT 52 : (2021) 5 Scale 371

Constitution Of India, 1950 — Article 226, 227, 323A, 323BWakf Act, 1995 — Section 83, 83(9), 85, 85ACode Of Criminal Procedure, 1973 — Section 482
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Supreme Court26 Mar 2021Dismissed

State Of Uttar Pradesh Vs Jail Superintendent (Ropar) & Ors.

Supreme Court Of India · AIR 2021 SC 1678 : (2021) 4 Scale 753 : (2021) CriLJ 2363

Constitution Of India, 1950 — Article 14, 21, 32, 142Code Of Criminal Procedure, 1973 — Section 167(2), 267, 267(2), 269, 406, 406(2)Indian Penal Code, 1860 — Section 34, 120B, 302, 386, 419, 420, 467, 468, 471, 506
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Supreme Court26 Mar 2021Dismissed/Allowed

Indus Biotech Private Limited Vs Kotak India Venture (Offshore) Fund (Earlier Known As Kotak India Venture Ltd.) & Ors.

Supreme Court Of India · AIR 2021 SC 1638 : (2021) 6 SCC 436 : (2021) 3 JT 567 : (2021) 5 Scale 88 : (2021) 226 CompCas 178

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(3), 11(4)(a), 11(12)(a)Insolvency And Bankruptcy Code, 2016 — Section 3(6), 3(8), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(5)(b), 8, 8(1), 8(2), 61, 238
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Supreme Court26 Mar 2021Dismissed

Rajendra @ Rajappa & Ors. Vs State Of Karnataka

Supreme Court Of India · AIR 2021 SC 2064 : (2021) 6 SCC 178 : (2021) 4 JT 92 : (2021) 4 Scale 744 : (2021) 2 RCR (Criminal) 568 : (2021) CriLJ 3063

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 304II, 307, 324, 326Code Of Criminal Procedure, 1973 — Section 378
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Supreme Court26 Mar 2021Dismissed

Jagmohansingh Dhillon Etc.Etc. Vs Satwant Singh & Ors.

Supreme Court Of India · AIR 2021 SC 2001 : (2021) 5 Scale 13 : (2021) 2 SCT 172

Constitution Of India, 1950 — Article 14, 16, 234, 309, 318Indian Armed Forces Personnel (Reservation Of Vacancies In The Punjab Civil Service) (Executive Branch) Rules, 1972 — Rule 4, 4(1)Punjab (Recruitment Of Ex-servicemen) Rules, 1982 — Rule 4, 9(3), 10
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Supreme Court26 Mar 2021Dismissed

Suresh Kumar & Ors Vs State Of Haryana & Ors

Supreme Court Of India · (2021) 6 JT 414 : (2021) 5 Scale 45 : (2021) 2 SCT 197

Constitution Of India, 1950 — Article 14, 16Punjab Police Rules, 1934 — Rule 12.2, 12.3, 12.8, 13.1, 13.14, 13.14(2), 13.15, 13.15(1), 13.15(4), 13.16, 13.18Haryana Police (Non-Gazetted and Other Ranks) Service Rules, 2017 — Rule 7
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Supreme Court26 Mar 2021Disposed Of

Laxmi Pat Surana Vs Union Bank Of India & Anr

Supreme Court Of India · AIR 2021 SC 1707 : (2021) 8 SCC 481 : (2021) 4 JT 100 : (2021) 5 Scale 20 : (2021) 226 CompCas 145 : (2021) 2 RCR (Civil) 544 : (2021) 1 DCR 635

Limitation Act, 1963 — Article 62, 137Limitation Act, 1963 — Section 3, 5, 18Insolvency And Bankruptcy Code, 2016 — Section 2, 2(f), 3(6), 3(7), 3(8), 3(10), 3(11), 3(12), 3(37), 4(1), 5(5A), 5(7), 5(8), 5(8)(i), 7, 30(4), 60, 238A
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Supreme Court25 Mar 2021Dismissed

Suman Devi & Ors. Vs State Of Uttarakhand And Ors

Supreme Court Of India · AIR 2021 SC 1667 : (2021) 6 SCC 163 : (2021) 5 Scale 56 : (2021) 2 SCT 177

Constitution Of India, 1950 — Article 15(2), 16(2), 309Uttar Pradesh Department Of Medical Health And Family Welfare Health Worker And Health Supervisor (Male And Female) Service Rules, 1997 — Rule 5, 5(1), 5(2), 8, 8(2), 14, 15Indian Nursing Council Act, 1947 — Section 10, 11, 11(1)(b), 15A, 16
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Supreme Court25 Mar 2021Allowed

Patricia Mukhim Vs State Of Meghalaya & Ors

Supreme Court Of India · AIR 2021 SC 1632 : (2021) 3 JT 444 : (2021) 5 Scale 69 : (2021) 2 RCR (Criminal) 546 : (2021) 2 MLJ(Cri) 360

Constitution Of India, 1950 — Article 19(1)(a)Code Of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 34, 153A, 307, 326, 500, 505, 505(1)(c), 505(2), 506
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Supreme Court25 Mar 2021Dismissed

Naresh Kumar Vs Kalawati And Others

Supreme Court Of India · AIR 2021 SC 1605 : (2021) 4 JT 296 : (2021) 4 Scale 774 : (2021) 2 RCR (Criminal) 551

Constitution Of India, 1950 — Article 136Evidence Act, 1872 — Section 32Indian Penal Code, 1860 — Section 34, 302, 498A
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Supreme Court24 Mar 2021Allowed

State Of Rajasthan & Ors Vs Love Kush Meena

Supreme Court Of India · AIR 2021 SC 1610 : (2021) 8 SCC 774 : (2021) 6 JT 93 : (2021) 4 Scale 634 : (2021) 2 SCT 168 : (2021) 1 OLR 837

Indian Penal Code, 1860 — Section 34, 148, 149, 294, 302, 307, 323, 325, 341, 363, 366, 406, 498A, 506IIProbation Of Offenders Act, 1958 — Section 12Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 15(1)(a)
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Supreme Court24 Mar 2021Disposed Of

Jaypee Kensington Boulevard Apartments Welfare Association & Ors Vs NBCC (India) Ltd. & Ors

Supreme Court Of India · (2022) 1 SCC 401 : (2021) 5 Scale 142

Constitution Of India, 1950 — Article 14, 142, 222(1), 300AInsolvency And Bankruptcy Code, 2016 — Section 1(3), 3, 3(8), 3(10), 3(11), 3(12), 3(30), 3(31), 4, 5, 5(1), 5(7), 5(8), 5(8)(f), 5(20), 5(21), 5(25), 5(26), 5(27), 5(28), 7, 8, 8(2)(b), 9, 10, 12A, 12(3), 13, 13(1)(c), 14, 14(1)(a), 15, 16, 17, 18, 18(f), 18(f)(v), 20, 21, 21(6A), 21(8), 22, 23, 24, 25, 25(2), 25A, 25A(3A), 28(3), 29, 29A, 29A(b), 29A(c), 29A(g), 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(e), 30(3), 30(4), 30(5), 30(6), 31, 31(1), 31(2), 32, 32A, 33, 33(1), 43, 43(3), 43(3)(a), 43(4), 44, 45, 53, 53(1), 60(5), 60(6), 61, 61(1), 61(3), 62, 66, 188, 238Real Estate (Regulation And Development) Act, 2016 — Section 2(d), 2(zn), 13(2), 18, 19(4), 71(1), 88, 11(4)(g)
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Supreme Court24 Mar 2021Dismissed

Charansingh Vs State Of Maharashtra And Others

Supreme Court Of India · AIR 2021 SC 1620 : (2021) 5 SCC 469 : (2021) 3 JT 452 : (2021) 4 Scale 622 : (2021) CriLJ 2349

Constitution Of India, 1950 — Article 20(3), 21Code Of Criminal Procedure, 1973 — Section 154, 160Prevention of Corruption Act, 1988 — Section 13(e), 13(1)(e)
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